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Judgment
PER HON’BLE MR. PANKAJ KUMAR, MEMBER (A)
In this case relating to retirement dues, the applicant has sought the following reliefs:
i.Direct the opposite parties to pay her husband's (Late Dhirendra Nath Tiwari) gratuity, GPF, Insurance, leave encashment and other dues including the lifetime dues (difference of provisional and regular pension according to 7th Pay Commission) to the applicant alongwith an interest @ 12% p.a. from the date it fell due till the date of actual payment.
ii.Direct the opposite parties to revise the applicant's family pension and to make the payment to her accordingly along with arrear and interest @ 12%. p.a. from the date when it fell due till the date of actual payment.
iii.That in addition to above relief, if this Hon'ble Tribunal may deem fit and proper to grant any other relief, the same may kindly be granted to her including costs in favor of the applicant.
Heard learned counsel for the applicant, learned counsel for the respondents and perused the records.
Admittedly, the retirement dues, i.e., gratuity (Rs. 4,81,293/-), provident fund (Rs. 27,641/-), insurance (Rs. 44,362/-) and leave encashment (Rs. 3,09,443/-) have been paid to the applicant and the family pension is also being paid.
Learned counsel for the applicant submits that the applicant has certain grievances remaining in regard to the amounts paid in respect of gratuity and leave encashment and certain other matters and submits that ends of justice would be served if this OA is disposed of with the direction that the applicant’s supplementary rejoinder affidavit filed vide MA No. 1761/2026 is considered as representation and disposed of by the competent authority by way of reasoned and speaking order within a reasonable period of time.
Learned counsel for the respondents opposes the aforesaid prayer; however, submits that, if so directed, at least two months’ time may be given for disposal of the said representation.
Having heard both the parties, this O.A. is disposed of, without going into the merits of the applicant’s remaining grievances, with a direction to the respondents/competent authority to consider the supplementary rejoinder affidavit filed vide MA No. 1761/2026 as the applicant’s representation and decide the same as per law by way of reasoned and speaking order to be communicated to the applicant within two months from the date of receipt of certified copy of this order.
Associated MAs also stand disposed of.
Parties shall bear their own costs.